PARAMVIR Vs. RAMESH KUMAR AND ANR.

JUDGEMENT

(1.) THIS order shall dispose of CRM -M Nos. 8225 & 8377 of 2011 as both have arisen out of the same occurrence. For the sake of convenience the facts are being extracted from CRM -M No. 8225 of 2011.

(2.) THIS petition has been filed under Section 438 Code of Criminal Procedure for grant of anticipatory bail to the Petitioner(s) in a complaint case No. 52/2010 registered under Sections 302, 34, 120 -B and 201 IPC.

(3.) LEARNED Counsel for the Petitioners has argued that the Petitioners had been found innocent by the police but would now have to face the trial and should not be arrested.